UNION OF INDIA Vs. S L SAXENA

JUDGEMENT

(1.) Allowed subject to just exceptions. W.P. (C.) No. 1774/2010 & CM No. 3520/2010

(2.) It is this order which was assailed by the respondent by filing a representation protesting against the action of the petitioners which was rejected by the petitioners vide their letters dated 14.12.1992 and 31.08.1992. It is thereafter the respondent filed the Original Application bearing No. 1681/2006 which was disposed of by the Tribunal based upon the judgment delivered by the Tribunal as aforesaid and the matter also came up for consideration before this Court in W.P.(C) No. 96/2003 which was decided on 22.01.2004 when the following orders was passed.

(3.) Despite that, representation made by the respondent was rejected by the petitioners. Thus, once again the petitioner filed the Original Application bearing No. 2629/2008 which has been decided by the Tribunal in favour of the respondent vide order dated 04.11.2009. It is this order which has been impugned by the petitioners before us.